Section 63(2) in The West Bengal Panchayat Act, 1957
(2)Such land shall, on acquisition and on payment of compensation awarded in accordance with the law under which the acquisition was made, vest in the Gram Panchayat [or, as the case may be, Anchal Panchayat] [Words inserted by W.B. Act 13 of 1978.].Explanation. - "Land" includes immovable property of any kind and benefits which arise out of land and things attached to the earth or permanently fastened to anything attached to the earth.
